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[Cites 0, Cited by 0] [Section 27(3)] [Section 27] [Entire Act]

State of Uttar Pradesh - Subsection

Section 27(3)(b) in THE UTTAR PRADESH SHREE CHITRAKOOT DHAAM TEERTH VIKAS PARISHAD ACT, 2021

(b)in the case of the Accountant General, Uttar Pradesh or, as the case may be, the Comptroller and Auditor General of India, be the same as he has in connection with the audit of Government accounts; and